Eagle Flask Industries Ltd. v. Commissioner of Central Excise, 2004 Supp (4) SCR 35. State of Jharkhand v Ambay Cements

1 SCC 368Supreme Court of India2005#690 most cited

What is Eagle Flask Industries Ltd. v. Commissioner of Central Excise, 2004 Supp (4) SCR 35. State of Jharkhand v Ambay Cements authority for?

When a statute mandates a specific procedure for an act and imposes severe consequences for non-compliance, that requirement is mandatory and must be strictly followed. This principle underscores the strict construction of taxing statutes, requiring compliance in the prescribed manner and no other way.

146

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2011 to 2026.

Also referred to as

State of Jharkhand v Ambay Cements · Ambay Cements 2005 SCC 368 · mandatory statutory requirement · strict construction of tax statutes · done in particular manner · section 43B(b) · section 36(va) · actual payment basis · disallowance of expenditure · compliance with prescribed procedure.

Sections most often in play

Section 143(1)Section 56(2)(viii)Section 10(37)Section 145B(1)Section 1894Section 45(5)Section 14Section 142(1)

Issues it is cited on

section 43(b)section 3(b)section 34(1)(iv)section 36(va)actual payment basissection 43b(b)section 34(1)section 36(1)(iv)section 2(viii)section 56(viii)section 45(5)(c)section 155(16)

Judgments citing Eagle Flask Industries Ltd. v. Commissioner of Central Excise, 2004 Supp (4) SCR 35. State of Jharkhand v Ambay Cements

BHUPENDRA FLOUR MILLS PVT LTD,BATHINDA vs. ITO, WARD 1(1), BATHINDA, BATHINDA

The appeal stands partly allowed in terms of out above order

ITA 54/ASR/2025[2017-18]Status: DisposedITAT Amritsar20 Feb 2026AY 2017-18

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Shri Udayandasgupta, Jm आयकरअपीलसं. / Ita No.54/Asr/2025 (िनधा"रणवष" / Assessment Year: 2017-18) M/S Bhupendra Flour Mills Pvt Ltd. Ito Ward - 1(1) बनाम/ Railway Road Central Revenue Building Bhatinda, Punjab – 151001 Civil Lines, Bhatinda Vs. Punjab - 151001 "ायीलेखासं./जीआइआरसं./Pan/Gir No. Aaccb-6192-P (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Sh. Sudhir Sehgal (Advocate) - Ld. Ar " थ"कीओरसे/Respondent By : Sh. Farhat Khan (Cit) – Ld. Dr (Virtual) सुनवाईकीतारीख/Date Of Hearing : 05-02-2026 घोषणाकीतारीख /Date Of Pronouncement 20.02.2026 : आदेश / O R D E R

For Appellant: Sh. Sudhir Sehgal (Advocate) - Ld. ARFor Respondent: Sh. Farhat Khan (CIT) – Ld. DR (Virtual)
Section 10(37)Section 14Section 143(3)Section 145B(1)Section 194LSection 2Section 2(24)Section 36Section 4Section 45(5)

…dent is an authority only for what it explicitly decides, and cannot be extended to situations or statutory regimes which the Court did not consider. [See State of Orissa v. Sudhansu Sekhar Misra (1968) AIR SC 647; Union of India v. Major Bahadur Singh (2006) 1 SCC 368]. In the latter decision it was noted by Hon’ble SC XXXXX Therefore, the reliance placed by the assessee on these decisions to govern the post- amendment regime is misplaced. 66. With the introduction of Section 56(2)(viii) and Section 145B(1), Parliament has enacted a specific charging mechanism to tax interest received on compensation or enhanced…

DCIT, CC-14, NEW DELHI vs. A.P. SECURITAS PVT. LTD, DELHI

In the result, application for condonation of delay of 52 days in filing of appeal is allowed and appeal filed by the Department of Revenue is dismissed

ITA 3077/DEL/2025[2022-23]Status: DisposedITAT Delhi21 Jan 2026AY 2022-23

Bench: Shri S. Rifaur Rahman & Shri Vimal Kumardcit, Vs. A. P. Securitas Pvt. Ltd, Central Circle-14, 10-Dda, Commercial Complex, New Delhi New Delhi (Appellant) (Respondent) Pan: Aaaca1315R

For Appellant: Shri Gaurav Jain, AdvFor Respondent: Shri Dayainder Singh Sidhu, CIT DR
Section 139Section 139(1)Section 139(4)Section 143(1)Section 143(1)(a)Section 250Section 80ASection 80J

…word "shall", particularly in the context of conditions precedent for claiming statutory benefits, the requirement is mandatory unless the context indicates otherwise. A. P. Securitas Pvt. Ltd  The Supreme Court in State of Jharkhand v. Ambay Cements (2005) 1 SCC 368 held that if compliance with a condition is a prerequisite for availing a right, the requirement is mandatory.  Section 80AC(ii) is couched in negative terms - "no deduction shall be allowed unless...". The negative wording reinforces the mandatory character. 3. Judicial Precedents Confirming Mandatory Nature  Pr. CIT v. Wipro Ltd. [2022] 446 I…

GURMEET SINGH,PANCHKULA vs. INCOME TAX OFFICER, PANCHKULA

The appeal of the assessee is dismissed

ITA 1287/CHANDI/2025[2015-16]Status: DisposedITAT Chandigarh14 Jan 2026AY 2015-16

Bench: Tribunal.

For Appellant: NoneFor Respondent: Sh. Vivek Vardhan (Addl. CIT) – Ld. Sr. DR
Section 10(37)Section 14Section 143(3)Section 145B(1)Section 194LSection 2Section 2(24)Section 28Section 4Section 45(5)

…dent is an authority only for what it explicitly decides, and cannot be extended to situations or statutory regimes which the Court did not consider. [See State of Orissa v. Sudhansu Sekhar Misra (1968) AIR SC 647; Union of India v. Major Bahadur Singh (2006) 1 SCC 368]. In the latter decision it was noted by Hon’ble SC XXXXX Therefore, the reliance placed by the assessee on these decisions to govern the post- amendment regime is misplaced. 66. With the introduction of Section 56(2)(viii) and Section 145B(1), Parliament has enacted a specific charging mechanism to tax interest received on compensation or enhanc…

RANJIT SINGH,PANCHKULA vs. DEPUTY DIRECTOR, CPC DEPARTMENT

ITA 992/CHANDI/2025[2023-24]Status: DisposedITAT Chandigarh11 Nov 2025AY 2023-24

Bench: SHRI. LALIET KUMAR (Judicial Member), SHRI. KRINWANT SAHAY (Accountant Member)

For Appellant: Shri Suraj Bhan Nain, AdvocateFor Respondent: Shri Manav Bansal, CIT, DR

…आयकर अपीलीय अिधकरण,च"ीगढ़ "ायपीठ “ए” , च"ीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH “A”, CHANDIGARH HEARING THROUGH: PHYSICAL MODE/HYBRID MODE/VIRTUAL MODE "ी लिलत कुमार, "ाियक सद" एवं "ी कृणव" सहाय, लेखा सद" BEFORE: SHRI. LALIET KUMAR, JM & SHRI. KRINWANT SAHAY, AM आयकर अपील सं./ ITA No. 463 /Chd/ 2023 िनधा"रण वष" / Assessment Year : 2018-19 Shri Ajay Kumar बनाम The ITO 341, Matana, Fatehabad, Ward-1, Haryana-125050 Fatehabad "ायी लेखा सं./PAN NO: AYJPK1793R अपीलाथ"/Appellant ""थ"/Respondent िनधा"रती की ओर से/Assessee by : Shri Suraj Bhan Nain, Advocate राज" की ओर से/ Revenue by : Shri Manav Bansa…

ARJESH KUMAR,PATIALA vs. ITO NATIONAL E-ASSESSMENT CENTRE , DELHI

ITA 876/CHANDI/2024[2018-19]Status: DisposedITAT Chandigarh11 Nov 2025AY 2018-19
For Appellant: Shri Suraj Bhan Nain, AdvocateFor Respondent: Shri Manav Bansal, CIT, DR

…आयकर अपीलीय अिधकरण,च"ीगढ़ "ायपीठ “ए” , च"ीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH “A”, CHANDIGARH HEARING THROUGH: PHYSICAL MODE/HYBRID MODE/VIRTUAL MODE "ी लिलत कुमार, "ाियक सद" एवं "ी कृणव" सहाय, लेखा सद" BEFORE: SHRI. LALIET KUMAR, JM & SHRI. KRINWANT SAHAY, AM आयकर अपील सं./ ITA No. 463 /Chd/ 2023 िनधा"रण वष" / Assessment Year : 2018-19 Shri Ajay Kumar बनाम The ITO 341, Matana, Fatehabad, Ward-1, Haryana-125050 Fatehabad "ायी लेखा सं./PAN NO: AYJPK1793R अपीलाथ"/Appellant ""थ"/Respondent िनधा"रती की ओर से/Assessee by : Shri Suraj Bhan Nain, Advocate राज" की ओर से/ Revenue by : Shri Manav Bansa…

INCOME TAX OFFICER, FATEHABAD vs. MAHESH NAGPAL, FATEHABAD

ITA 531/CHANDI/2024[2018-19]Status: DisposedITAT Chandigarh11 Nov 2025AY 2018-19

Bench: SHRI. LALIET KUMAR (Judicial Member), SHRI. KRINWANT SAHAY (Accountant Member)

For Appellant: Shri Suraj Bhan Nain, AdvocateFor Respondent: Shri Manav Bansal, CIT, DR

…आयकर अपीलीय अिधकरण,च"ीगढ़ "ायपीठ “ए” , च"ीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH “A”, CHANDIGARH HEARING THROUGH: PHYSICAL MODE/HYBRID MODE/VIRTUAL MODE "ी लिलत कुमार, "ाियक सद" एवं "ी कृणव" सहाय, लेखा सद" BEFORE: SHRI. LALIET KUMAR, JM & SHRI. KRINWANT SAHAY, AM आयकर अपील सं./ ITA No. 463 /Chd/ 2023 िनधा"रण वष" / Assessment Year : 2018-19 Shri Ajay Kumar बनाम The ITO 341, Matana, Fatehabad, Ward-1, Haryana-125050 Fatehabad "ायी लेखा सं./PAN NO: AYJPK1793R अपीलाथ"/Appellant ""थ"/Respondent िनधा"रती की ओर से/Assessee by : Shri Suraj Bhan Nain, Advocate राज" की ओर से/ Revenue by : Shri Manav Bansa…

BALBIR KUMAR HUF,CHANDIGARH vs. ITO , CHANDIGARH

ITA 172/CHANDI/2024[2017-18]Status: DisposedITAT Chandigarh11 Nov 2025AY 2017-18

Bench: SHRI. LALIET KUMAR (Judicial Member), SHRI. KRINWANT SAHAY (Accountant Member)

For Appellant: Shri Suraj Bhan Nain, AdvocateFor Respondent: Shri Manav Bansal, CIT, DR

…आयकर अपीलीय अिधकरण,च"ीगढ़ "ायपीठ “ए” , च"ीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH “A”, CHANDIGARH HEARING THROUGH: PHYSICAL MODE/HYBRID MODE/VIRTUAL MODE "ी लिलत कुमार, "ाियक सद" एवं "ी कृणव" सहाय, लेखा सद" BEFORE: SHRI. LALIET KUMAR, JM & SHRI. KRINWANT SAHAY, AM आयकर अपील सं./ ITA No. 463 /Chd/ 2023 िनधा"रण वष" / Assessment Year : 2018-19 Shri Ajay Kumar बनाम The ITO 341, Matana, Fatehabad, Ward-1, Haryana-125050 Fatehabad "ायी लेखा सं./PAN NO: AYJPK1793R अपीलाथ"/Appellant ""थ"/Respondent िनधा"रती की ओर से/Assessee by : Shri Suraj Bhan Nain, Advocate राज" की ओर से/ Revenue by : Shri Manav Bansa…

PAWAN KUMAR,FATEHABAD vs. INCOME TAX OFFICER WARD-1, FATEHABAD

ITA 1112/CHANDI/2024[2018-19]Status: DisposedITAT Chandigarh11 Nov 2025AY 2018-19

Bench: SHRI. LALIET KUMAR (Judicial Member), SHRI. KRINWANT SAHAY (Accountant Member)

For Appellant: Shri Suraj Bhan Nain, AdvocateFor Respondent: Shri Manav Bansal, CIT, DR

…आयकर अपीलीय अिधकरण,च"ीगढ़ "ायपीठ “ए” , च"ीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH “A”, CHANDIGARH HEARING THROUGH: PHYSICAL MODE/HYBRID MODE/VIRTUAL MODE "ी लिलत कुमार, "ाियक सद" एवं "ी कृणव" सहाय, लेखा सद" BEFORE: SHRI. LALIET KUMAR, JM & SHRI. KRINWANT SAHAY, AM आयकर अपील सं./ ITA No. 463 /Chd/ 2023 िनधा"रण वष" / Assessment Year : 2018-19 Shri Ajay Kumar बनाम The ITO 341, Matana, Fatehabad, Ward-1, Haryana-125050 Fatehabad "ायी लेखा सं./PAN NO: AYJPK1793R अपीलाथ"/Appellant ""थ"/Respondent िनधा"रती की ओर से/Assessee by : Shri Suraj Bhan Nain, Advocate राज" की ओर से/ Revenue by : Shri Manav Bansa…

SH. AMARDEEP SINGH ATHWAL,YAMUNANAGAR vs. ITO, WARD-1, YAMUNANAGAR

ITA 566/CHANDI/2023[2015-16]Status: DisposedITAT Chandigarh11 Nov 2025AY 2015-16

Bench: BEFORE: SHRI. LALIET KUMAR (Judicial Member), SHRI. KRINWANT SAHAY (Accountant Member)

For Appellant: Shri Suraj Bhan Nain, AdvocateFor Respondent: Shri Manav Bansal, CIT, DR

…आयकर अपीलीय अिधकरण,च"ीगढ़ "ायपीठ “ए” , च"ीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH “A”, CHANDIGARH HEARING THROUGH: PHYSICAL MODE/HYBRID MODE/VIRTUAL MODE "ी लिलत कुमार, "ाियक सद" एवं "ी कृणव" सहाय, लेखा सद" BEFORE: SHRI. LALIET KUMAR, JM & SHRI. KRINWANT SAHAY, AM आयकर अपील सं./ ITA No. 463 /Chd/ 2023 िनधा"रण वष" / Assessment Year : 2018-19 Shri Ajay Kumar बनाम The ITO 341, Matana, Fatehabad, Ward-1, Haryana-125050 Fatehabad "ायी लेखा सं./PAN NO: AYJPK1793R अपीलाथ"/Appellant ""थ"/Respondent िनधा"रती की ओर से/Assessee by : Shri Suraj Bhan Nain, Advocate राज" की ओर से/ Revenue by : Shri Manav Bansa…

SH. AMARDEEP SINGH ATHWAL,YAMUNANAGAR vs. ITO, WARD-1, YAMUNANAGAR

ITA 565/CHANDI/2023[2014-15]Status: DisposedITAT Chandigarh11 Nov 2025AY 2014-15

Bench: SHRI. LALIET KUMAR (Judicial Member), SHRI. KRINWANT SAHAY (Accountant Member)

For Appellant: Shri Suraj Bhan Nain, AdvocateFor Respondent: Shri Manav Bansal, CIT, DR

…आयकर अपीलीय अिधकरण,च"ीगढ़ "ायपीठ “ए” , च"ीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH “A”, CHANDIGARH HEARING THROUGH: PHYSICAL MODE/HYBRID MODE/VIRTUAL MODE "ी लिलत कुमार, "ाियक सद" एवं "ी कृणव" सहाय, लेखा सद" BEFORE: SHRI. LALIET KUMAR, JM & SHRI. KRINWANT SAHAY, AM आयकर अपील सं./ ITA No. 463 /Chd/ 2023 िनधा"रण वष" / Assessment Year : 2018-19 Shri Ajay Kumar बनाम The ITO 341, Matana, Fatehabad, Ward-1, Haryana-125050 Fatehabad "ायी लेखा सं./PAN NO: AYJPK1793R अपीलाथ"/Appellant ""थ"/Respondent िनधा"रती की ओर से/Assessee by : Shri Suraj Bhan Nain, Advocate राज" की ओर से/ Revenue by : Shri Manav Bansa…

SAROJ CHAUDHARY BALA,PANCHKULA vs. ITO, WARD-4, PANCHKULA

ITA 635/CHANDI/2022[2017-18]Status: DisposedITAT Chandigarh11 Nov 2025AY 2017-18

Bench: SHRI. LALIET KUMAR (Judicial Member), SHRI. KRINWANT SAHAY (Accountant Member)

For Appellant: Shri Suraj Bhan Nain, AdvocateFor Respondent: Shri Manav Bansal, CIT, DR

…आयकर अपीलीय अिधकरण,च"ीगढ़ "ायपीठ “ए” , च"ीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH “A”, CHANDIGARH HEARING THROUGH: PHYSICAL MODE/HYBRID MODE/VIRTUAL MODE "ी लिलत कुमार, "ाियक सद" एवं "ी कृणव" सहाय, लेखा सद" BEFORE: SHRI. LALIET KUMAR, JM & SHRI. KRINWANT SAHAY, AM आयकर अपील सं./ ITA No. 463 /Chd/ 2023 िनधा"रण वष" / Assessment Year : 2018-19 Shri Ajay Kumar बनाम The ITO 341, Matana, Fatehabad, Ward-1, Haryana-125050 Fatehabad "ायी लेखा सं./PAN NO: AYJPK1793R अपीलाथ"/Appellant ""थ"/Respondent िनधा"रती की ओर से/Assessee by : Shri Suraj Bhan Nain, Advocate राज" की ओर से/ Revenue by : Shri Manav Bansa…

SMT. SHANKRI DEVI,PANCHKULA vs. ACIT, PANCKULA CIRCLE, PANCHKULA

ITA 596/CHANDI/2022[2013-14]Status: DisposedITAT Chandigarh11 Nov 2025AY 2013-14

Bench: SHRI. LALIET KUMAR (Judicial Member), SHRI. KRINWANT SAHAY (Accountant Member)

For Appellant: Shri Suraj Bhan Nain, AdvocateFor Respondent: Shri Manav Bansal, CIT, DR

…आयकर अपीलीय अिधकरण,च"ीगढ़ "ायपीठ “ए” , च"ीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH “A”, CHANDIGARH HEARING THROUGH: PHYSICAL MODE/HYBRID MODE/VIRTUAL MODE "ी लिलत कुमार, "ाियक सद" एवं "ी कृणव" सहाय, लेखा सद" BEFORE: SHRI. LALIET KUMAR, JM & SHRI. KRINWANT SAHAY, AM आयकर अपील सं./ ITA No. 463 /Chd/ 2023 िनधा"रण वष" / Assessment Year : 2018-19 Shri Ajay Kumar बनाम The ITO 341, Matana, Fatehabad, Ward-1, Haryana-125050 Fatehabad "ायी लेखा सं./PAN NO: AYJPK1793R अपीलाथ"/Appellant ""थ"/Respondent िनधा"रती की ओर से/Assessee by : Shri Suraj Bhan Nain, Advocate राज" की ओर से/ Revenue by : Shri Manav Bansa…

DCIT, CIRCLE 4(2), NEW DELHI vs. MS COMMUNIQUE MARKETING SOLUTIONS PVT LTD, NEW DELHI

In the result, the appeal of Revenue is dismissed and cross-objection of Assessee is allowed

ITA 4762/DEL/2024[2017-18]Status: DisposedITAT Delhi07 Nov 2025AY 2017-18

Bench: Shri S Rifaur Rahman & Shri Vimal Kumarassessment Year: 2017-18 Deputy Commissioner Of Income Vs. Ms Commmunique Marketing Tax, Circle 4(2), Solutions (P) Ltd., 5407, Arya Samaj New Delhi. Road, Karol Bagh, New Delhi-110005 Pan :Aaccc3432F (Appellant) (Respondent)

Section 115Section 115BSection 142(1)Section 143(1)Section 143(2)Section 250Section 37Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI BENCH: ‘B’ NEW DELHI BEFORE SHRI S RIFAUR RAHMAN, ACCOUNTANT MEMBER AND SHRI VIMAL KUMAR, JUDICIAL MEMBER Assessment Year: 2017-18 Deputy Commissioner of Income Vs. Ms Commmunique Marketing Tax, Circle 4(2), Solutions (P) Ltd., 5407, Arya Samaj New Delhi. Road, Karol Bagh, New Delhi-110005 PAN :AACCC3432F (Appellant) (Respondent) Cross-Objection No.27/Del/2025 (Arising out of ITA No.4762/Del/2024) Assessment Year: 2017-18 Ms Commmunique Marketing Vs. Deputy Commissioner of Income Tax, Solutions (P) Ltd., 5407, Arya Circle 4(2), Samaj Road, Karol Bagh, New Delhi. N…

CENTRAL METHODIST CHURCH,LUCKNOW vs. COMMISSIONER OF INCOME TAX (EXEMPTION), LUCKNOW

In the result, the appeal of the assessee is dismissed

ITA 105/LKW/2025[2022-23]Status: DisposedITAT Lucknow30 Sept 2025AY 2022-23

Bench: SH. SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER AND SH. NIKHIL CHOUDHARY (Accountant Member)

For Appellant: Sh. Rakesh Garg, AdvFor Respondent: Sh. R.R.N. Shukla, CIT DR
Section 119(2)(b)Section 12ASection 139(1)Section 143(1)Section 143(1)(a)Section 2Section 250

…d 12, that the assessee had to submit the prescribed report i.e. Form No. 10B within the prescribed time period which the assessee had not done. Quoting from the judgments of the Hon’ble Supreme Court in the case of State of Jharkhand vs. Ambay Cements (2005) 1 SCC 368 and PCIT-III, Bengaluru vs. Wipro Limited in Civil Appeal No. 1449 of 2022, the ld. Addl/JCIT(A) held that a person who claims exemption must establish that he is entitled to that exemption or condition. Exemption provisions had to be construed strictly and any person who failed to comply with the necessary conditions had to be denied the exemption…

M/S.APOLLO TYRES LTD,COCHIN vs. THE PRINCIPAL COMMISSIONER OF INCOMETAX, COCHIN

In the result, the appeal filed by the assessee stands partly allowed for statistical purposes

ITA 609/COCH/2017[2013-14]Status: DisposedITAT Cochin01 Sept 2025AY 2013-14

Bench: Shri Inturi Rama Rao, Am & Shri Rahul Chaudhary, Jm Assessment Year: 2013-14 Apollo Tyres Ltd. .......... Appellant 3Rd Floor, Areekal Mansion, Panampilly Nagar, Kochi 682036 [Pan: Aaaca6990Q] Vs. Dcit, Corporate Circle-1(1), Kochi ......... Respondent Assessee By: Shri Abraham Joseph Markos, Adv. Revenue By: Shri Sanjit Kumar Das, Cit-Dr Date Of Hearing: 20.08.2025 Date Of Pronouncement: 01.09.2025

For Appellant: Shri Abraham Joseph Markos, AdvFor Respondent: Shri Sanjit Kumar Das, CIT-DR
Section 115JSection 143(3)Section 32Section 32(1)(iia)Section 35Section 43(1)Section 92C

…been followed by the honourable Supreme Court in UPSC v. S. Papaiah [1997] 7 SCC 614 and many other cases, Tamil Nadu Medical Officers Association v. Union of India [2020] SCC Online SC 699 and State of Jharkhand v. Ambay Cements 29 Apollo Tyres Ltd. [2005] 1 SCC 368. Provisions of section 40(a)(ia) are automatically attracts on failure of the assessee to deduct tax on the sum paid by him. In the light of the legal positions discussed supra, we are of the considered opinion that the AO had rightly made the addition u/s. 40(a)(i) following the Hon'ble Supreme Court rulings cited supra. Thus, we do not find any m…

JABALPUR ENTERTAINMENT COMPLEXES PRIVATE LIMITED,JABALPUR vs. DCIT, CPC, BENGALURU & DCIT, CIRCLE 2(1), JABALPUR, JABALPUR

In the result, the appeal is allowed for statistical purposes

ITA 184/JAB/2024[2023-24]Status: DisposedITAT Jabalpur28 Aug 2025AY 2023-24

Bench: SH. KUL BHARAT, VICE PRESIDENT AND SH. NIKHIL CHOUDHARY (Accountant Member)

For Appellant: Sh. Apoorva Rajesh Mehta, C.AFor Respondent: Sh. Alok Bhura, Sr. DR
Section 115BSection 143(1)Section 250

…strued strictly and if the exemption was available on complying with certain conditions, the conditions must be complied with. The ld. JCIT(A) also quoted from the decision of the Hon’ble Supreme Court in the case of State of Jharkhand vs. Ambe Cements (2005) 1 SCC 368, wherein the Court had held that if the statute prescribes that a particular act is to be done in a particular manner, then it should be done in the manner prescribed and not in any other way therefore, the ld. JCIT(A) held that in view of the decisions of the Hon’ble Supreme Court, the assessee was not entitled to avail the concessional rate of ta…

MUTHOOT FINCORP LIMITED,TRIVANDRUM vs. ITO,CIRCLE CENTRAL, TRIVANDRUM

In the result, the appeals filed by the assessee stand dismissed

ITA 496/COCH/2025[2010-2011]Status: DisposedITAT Cochin22 Aug 2025AY 2010-2011

Bench: Shri Inturi Rama Rao, Am & Shri Rahul Chaudhary, Jm

For Appellant: Shri R. Krishnan, CAFor Respondent: Shri Sanjit Kumar Das, CIT-DR
Section 143(3)Section 148Section 194CSection 40

…IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH BEFORE SHRI INTURI RAMA RAO, AM AND SHRI RAHUL CHAUDHARY, JM ITA Nos. 464, 465 & 496/Coch/2025 Assessment Years: 2006-07, 2013-14 & 2010-11 Muthoot Fincorp Limited .......... Appellant Miuthoot Centre, Thiruvananthapuram 695001 [PAN: AACCM1453E] vs. JCIT, Special Range, Thiruvananthapuram ......... Respondent Assessee by: Shri R. Krishnan, CA Revenue by: Shri Sanjit Kumar Das, CIT-DR Date of Hearing: 19.08.2025 Date of Pronouncement: 22.08.2025 O R D E R Per: Inturi Rama Rao, AM These are appeals filed by the assessee against different orders of Commissioner of…

MUTHOOT FINCORP LIMITED,THIRUVANANTHAPURAM vs. JCIT, SPECIAL RANGE, THIRUVANANTHAPURAM

In the result, the appeals filed by the assessee stand dismissed

ITA 465/COCH/2025[2013-2014]Status: DisposedITAT Cochin22 Aug 2025AY 2013-2014

Bench: Shri Inturi Rama Rao, Am & Shri Rahul Chaudhary, Jm

For Appellant: Shri R. Krishnan, CAFor Respondent: Shri Sanjit Kumar Das, CIT-DR
Section 143(3)Section 148Section 194CSection 40

…IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH BEFORE SHRI INTURI RAMA RAO, AM AND SHRI RAHUL CHAUDHARY, JM ITA Nos. 464, 465 & 496/Coch/2025 Assessment Years: 2006-07, 2013-14 & 2010-11 Muthoot Fincorp Limited .......... Appellant Miuthoot Centre, Thiruvananthapuram 695001 [PAN: AACCM1453E] vs. JCIT, Special Range, Thiruvananthapuram ......... Respondent Assessee by: Shri R. Krishnan, CA Revenue by: Shri Sanjit Kumar Das, CIT-DR Date of Hearing: 19.08.2025 Date of Pronouncement: 22.08.2025 O R D E R Per: Inturi Rama Rao, AM These are appeals filed by the assessee against different orders of Commissioner of…

MUTHOOT FINCORP LIMITED,THIRUVANANTHAPURAM vs. JCIT, SPECIAL RANGE, THIRUVANANTHAPURAM

In the result, the appeals filed by the assessee stand dismissed

ITA 464/COCH/2025[2006-2007]Status: DisposedITAT Cochin22 Aug 2025AY 2006-2007

Bench: Shri Inturi Rama Rao, Am & Shri Rahul Chaudhary, Jm

For Appellant: Shri R. Krishnan, CAFor Respondent: Shri Sanjit Kumar Das, CIT-DR
Section 143(3)Section 148Section 194CSection 40

…IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH BEFORE SHRI INTURI RAMA RAO, AM AND SHRI RAHUL CHAUDHARY, JM ITA Nos. 464, 465 & 496/Coch/2025 Assessment Years: 2006-07, 2013-14 & 2010-11 Muthoot Fincorp Limited .......... Appellant Miuthoot Centre, Thiruvananthapuram 695001 [PAN: AACCM1453E] vs. JCIT, Special Range, Thiruvananthapuram ......... Respondent Assessee by: Shri R. Krishnan, CA Revenue by: Shri Sanjit Kumar Das, CIT-DR Date of Hearing: 19.08.2025 Date of Pronouncement: 22.08.2025 O R D E R Per: Inturi Rama Rao, AM These are appeals filed by the assessee against different orders of Commissioner of…

M/S. SHREE BALAJI ENGICONS PVT. LTD.,BELPAHAR, JHARSUGUDA vs. DCIT, CENTRAL CIRCLE-1(1), SAMBALPUR, SAMBALPUR

In the result, appeals of the assesee in IT(SS)A No

ITA 89/CTK/2023[2017-18]Status: DisposedITAT Cuttack07 Jan 2025AY 2017-18

Bench: Shri George Mathan & Shri Manish Agarwalit(Ss)A No.77/Ctk/2023

Section 153ASection 194CSection 80Section 801A

…nciple that taxing statues are to be construed strictly" 7. In para 49 of the Checkmate Judgment the Hon'ble Supreme Court has reiterated the aforesaid conclusion by affirming its own judgment in the case of the State of Jharkhand Vs M/S Ambay Cements (2005) 1 SCC 368. The quoted part of the judgment of M/S Ambay Cement(supra) is reproduced as under: 67 IT(SS)A No.77 & ITA Nos.320,296,88, 141,89,142,13/CTK/2023 &CO No.02/CTK/2023 26. Whenever the statute prescribes that a particular act is to be done in a particular manner and lays down that failure to comply with the said requirement leads to severe consequen…

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